Medical bills which have been issued by Hospital and Research Centre, as per which appellant had incurred expenditure - Direction to pay the amount, Rs.4,09,000/- in terms of Medical bills with interest of 7% per annum from the date of filing of the complaint before the District Forum till its realisation - Appeal allowed. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH HEM RAJ — Appellant Vs. THE NEW INDIA ASSURANCE CO. LTD. — Respondent ( Before : B.V. Nagarathna and Ujjal Bhuyan, JJ. ) Civil Appeal No. 4642 of 2023 (@SLP(C) No. 3623 of 2021) Decided on : 25-07-2023 Insurance – Claim for medical expenses – Insurance company has not […]
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